Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57(8)] [Section 57] [Entire Act] Union of India - Subsection Section 57(8)(iii) in The Arms Rules, 1962 (iii)a change of name, under rule 53(2), of member, agent or other representative of the company or retainer; or